Section 6(2A) in Karnataka Agricultural Produce Marketing Act 1966
(2A)[ In respect of any market area declared under any of the enactments repealed by sub-section (1) of section 154 the [Director of Agricultural Marketing] [Inserted by Act 19 of 1969 w.e.f. 1.5.1968] may as soon as possible after the commencement of this Act and subject to the provisos to sub-section (2) declare by notification any specified area in such market area to be a market any other specified area in the market area to be a sub-market a specified place in the market to be a market yard any other place or places to be market sub-yard or market sub-yards and a specified place in the sub-market to be a sub-market yard.]
